Calcutta High Court (Appellete Side)
Sri Sushil Kumar Berlia vs The State Of West Bengal & Anr on 22 February, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
22.02.2022 IN THE HIGH COURT AT CALCUTTA Item No.42 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 1919 of 2016 (Via Video Conference) Sri Sushil Kumar Berlia versus The State of West Bengal & Anr. In Re: An Application under Section 482 of the Code of Criminal Procedure.
Mr. Sumit Routh ... For the Petitioner. Mr. Saryati Datta ... For the State. Mr. Sabyasachi Banerjee ... For the Opposite Party No.2.
An accommodation has been sought on behalf of Mr. Ayan Basu, learned advocate for the petitioner.
Mr. Banerjee, learned advocate appears for the private opposite party no.2.
List this matter under the heading "Contested Application" on 08.03.2022.
(Tirthankar Ghosh, J.)